VIPULBHAI GIGABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Ld. Advocate Mr. Pratik Jasani for the appellant and Ld. APP Ms. Chandarana for the respondent - State.

(2.) THE appellant has challenged his conviction by impugned judgment and order dated 31/1/2012 in Sessions Case No. 14/2011, whereby the Ld. Addl. District & Sessions Judge, Amreli has awarded the following sentence :

(3.) WITH the above allegations, charge was framed at exh. 6 and prosecution has examined 14 witnesses with 22 documentary evidence to prove charge.